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State of Andhra Pradesh - Section

Section 3 in Andhra Pradesh Co-Operative Service Rules, 1989

3. Method of appointment

: - Subject to the other provisions in these rules, the method of appointment for several categories shall be as follows:-
Category Method of appointment
1 2
1. Additional Registrar of Co-operative Societies.2. JointRegistrars3. Special Cadre Deputy Registrars4. DeputyRegistrars. by promotion from Category (2)by promotion from Category(3)by promotion from Category (4)(a) by directrecruitment;(b) by appointment by transfer from the categoryof Co-operative Sub-Registrar in Andhra Pradesh Coop. SubordinateService Rules.© by appointment by transfer from thecategory of Section Officers[or private secretaries to secretaries to government] [Inserted by G.O.Ms.No. 34, A & Co-op (Co-Operative II), dated 11-2-1999.]of the Departments constituting single unit in the Andhra Pradesh Secretariat Service.[(d) By appointment by transfer of Special category Stenographers in the office of the Commissioner for co-operation and Registrar of Co-operative Societies.] [Added by G.O.Ms. No. 1651 F & A (Co-Operative II), dated 24-12-1992. Pub in Andhra Pradesh Gazette part I (ext.), dated 11-1-1993. ]
Note:-In every unit of ten vacancies, first 4 vacancies shall be filled in by direct recruitment ; the next five vacancies by transfer from the category of Co-operative Sub-Registrars and the last vacancy by transfer from the category of Section Officers [or private secretaries to secretaries to Government] [Inserted by G.O.Ms.No. 34, A & Co-Operative (Co-Operative II), dated 11-2-1999. ] of Andhra Pradesh Secretariat Service:Provided that if no suitable Section Officer of the Andhra Pradesh Secretariat Service is available for appointment by Method (c) such vacancy shall be filled in by Method (b) above.[Provided further that in every third unit of 10 vacancies against the 5 vacancies earmarked for appointment by recruitment by transfer from the Category of Co-operative Sub-Registrar, Special Category, Stenographers working in the office of the Commissioner for Co-operation and Registrar of Co-operative Societies shall also be considered if they satisfy the qualifications prescribed in Clause (b) of Rule 7 along with other eligible Co-operative Sub-Registrars.] [Added by G.O.Ms.No. 34, A & Co-Operative (Co-Operative II) Published in Andhra Pradesh Gazette part I (ext.), dated 11.1.1993. ]